STATE OF KERALA Vs. GOPINATHAN NAIR

JUDGEMENT

(1.) State has preferred this appeal against the judgment in L. A.R. No. 176/84 on the file of the Sub Judge, Pathanamthitta. By the impugned judgment, learned sub judge has awarded an enhanced compensation of Rs.10,000/- per are as against the award of Rs.4,427/- per are by the Land Acquisition Officer. He has also awarded a sum of Rs. 10,000/- as compensation for severance of land though the Land Acquisition Officer did not award any such compensation.

(2.) An extent of 10.60 acres of dry land in Sy.No.340/14 of Thonnalloor Village in Adoor Taluk was acquired for the purpose of Kallada Irrigation Project. Notification under S.3(1) of Kerala Land Acquisition Act was published on 27-8-1981. Possession of the land was taken on 14-7-1982. Land Acquisition Officer passed the award on 6-1-1982.

(3.) Learned Government Pleader has contended that the award of compensation is excessive and compensation awarded on account of severance of land is unwarranted.